Section 8 in Rajasthan Societies Registration Act, 1958
8. Enforcement of judgment against society
. (1) If a judgment shall be recovered against a person or officer on behalf of the society, such judgment shall not be put in force against the property movable or immovable or against the body of such person or officer but against the property of the society.(2)The application for execution shall set forth the judgment, the fact of the party against whom it shall have been recovered having sued or having been sued, as the case may be, on behalf of the society only and shall require to have the judgment enforced against the property of the society.
